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[Cites 0, Cited by 0] [Section 303(1)] [Section 303] [Entire Act]

Union of India - Subsection

Section 303(1)(c) in The Companies Act, 1956

(c)in the case of a firm, the name of the firm, the full name, address, nationality, and nationality of origin, if different from that nationality [the father's name or where a Director is a married woman, the husband's name] [ Inserted by Act 65 of 1960, Section 110 (w.e.f. 28.12.1960)] of each partner; and the date on which each became a partner; and if the firm holds the office of [* * *] [ The words " managing agent, secretaries and treasurers," omitted by Act 53 of 2000, Section 148 (w.e.f. 13.12.2000).] manager or secretary in any other body corporate, the particulars of each such office;